Satya Narayan Roy Vs State Of Meghalaya & Ors.

Meghalaya High Court 6 Apr 2021 Writ Petition (C) No. 146 Of 2015 (2021) 04 MEG CK 0002
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 146 Of 2015

Hon'ble Bench

W. Diengdoh, J

Advocates

P. Nongbri, A.H. Hazarika

Final Decision

Disposed Of

Acts Referred
  • Indian Penal Code, 1860 - Section 120B, 302, 365, 366, 366A
  • Code Of Criminal Procedure, 1973 - Section 161, 164
  • Police Act, 1861 - Section 7
  • Meghalaya Police Act, 2010 - Section 136, 136(2)
  • Constitution Of India, 1950 - Article 311(1)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2021) 04 MEG CK 0002
  • Coram: W. Diengdoh, J
  • Bench: Single Bench
  • Advocates: P. Nongbri, A.H. Hazarika
  • Result: Disposed Of
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 120B, 302, 365, 366, 366A
  • Code Of Criminal Procedure, 1973 - Section 161, 164
  • Police Act, 1861 - Section 7
  • Meghalaya Police Act, 2010 - Section 136, 136(2)
  • Constitution Of India, 1950 - Article 311(1)
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